Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Chattisgarh - Subsection Section 37(6) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004 (6)No new statute shall be introduced or any addition or amendment or repeal of existing statute shall be made without the prior approval of the Kuladhipati.
